Section 25(5) in The Maharashtra State legal Aid and Advice Scheme, 1979
(5)No application for legal aid or advice shall be granted, or continued after the legal aid is granted, if the Committee is satisfied that -(a)the applicant has knowingly made false statement or furnished false information as regards his means or place of residence; or(b)in a proceeding, other than the one relating to criminal prosecution; there is no prima facie case to institute, or as the case may be, to defend the proceeding; or(c)the application is frivolous or fictitious; or(d)the applicant is not entitled to the same under clause 23 or any other provision of this Scheme; or(e)having regard to all the circumstances of the case, it is otherwise not reasonable to grant it.
